PAWAN KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER hasbeenimposedthe penaltyof "Censure". He has preferred an appeal against the same. However, the appeal preferred by the petitioner has been rejected by the Director General of Police, H.P. on 31.05.2002 without a speaking order. It is settled law by now that the orders/decision by the administrative/executive authority/quasi judicial authority must be speaking/reasoned.

(2.) THEIR lordships of the Hon'ble Supreme Court in AssistantCommissioner, Commercial Tax Department, Works Contract and Leasing, Kota versus Shukla and Brothers, (2010) 4 SCC 785 have held as under: